M/S. SERIAL MICROELECTRONICS PTE LIMITED (LIAISON OFFICE),BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION), CIRCLE- 2(1), BANGALORE

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ITA 2315/BANG/2019Status: DisposedITAT Bangalore01 February 2021AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee, having opted for the Vivad Se Vishwas Scheme and obtained a certificate, prayed for withdrawal of the appeals. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed appeals against assessment orders for AYs 2010-11 to 2015-16. The assessee subsequently filed applications under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN

For Respondent: Shri. Pradeep Kumar,CIT(DR)(ITAT), Bengaluru
Hearing: 01.02.2021Pronounced: 01.02.2021

O R D E R

Per N. V. Vasudevan, Vice President:

1.

These are appeals by the assessee against six Orders of assessment passed by ACIT (International Taxation), Circle – 2(1), Bengaluru, all dated 29.08.2019, under section 143(3) r.w.s. 147 r.w.s. 144C of the Income Tax Act, 1961, relating to Assessment Years 2010-11 to 2015-16.

2.

The assessee has moved an application in which it is stated that the assessee has filed Form Nos.1 and 2 under direct tax Vivad Se Vishwas Scheme, 2020 in respect of the present appeal. The assessee has also obtained Form 3 certificate containing particulars of tax arrears and the amount payable

IT(IT)A Nos.2312 to 2317/Bang/2019 Page 2 of 2 in Form 3 from the Income Tax Department. In the circumstances, the assessee has prayed for withdrawing the appeal.

3.

The appeals are accordingly dismissed as withdrawn.

4.

In the result, assessee’s appeals are dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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